Calcutta High Court (Appellete Side)
( State Of Bank Of India vs Shankar Lal Gupta & Ors. ) on 21 June, 2013
Author: Sambuddha Chakrabarti
Bench: Sambuddha Chakrabarti
(06) 21.06.2013 C. O. No. 1584 of 2013 ah ( State of Bank of India -vs- Shankar Lal Gupta & Ors. ) Mr. Sabyasachi Bhattacharya, Mr. Sudeep Kr. Pal Choudhuri ... for the petitioner.
Mr. Arnab kumar Dutta ... for the opposite-parties.
Heard Mr. Bhattacharya, the learned Advocate for the petitioner and Mr. Dutta, the learned Advocate for the caveators-opposite-parties. As prayed for by the learned Advocates for the respective parties, let an affidavit-in-opposition to the application be filed within three weeks. Let an affidavit- in-reply there, if any, be filed within a week thereafter. Let this matter appear as a "Contested Application"
in the list after four weeks before the appropriate Bench.
There shall be a stay of Ejectment Execution Case No. 6 of 2009 pending before the learned Judge, Third Court, City Civil Court at Calcutta for a period of six weeks from today.
(Dr. Sambuddha Chakrabarti, J.)